Section 41 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
41. Power of Executive Officer not to implement resolution of the trustee or the Board of Trustees in certain cases.
(1)Where an Executive Officer considers that an order or resolution passed by a trustee or the Board of Trustees.(a)has not been passed in accordance with Law;(b)is in excess or abuse of the powers conferred on the trustee or the Board of Trustees by or under the Act, or by any other law;(c)if implemented, is likely to cause financial loss to the institution or endowment,danger to human life, health or safety, or is likely to lead to a riot or breach of peace; or(d)is not beneficial to the institution or endowment. R R the Executive Officer may, without implementing such order or resolution, place the matter before the trustee or Board of Trustees along with a note pointing out the objections to the order or resolution and request the trustee or the Board of Trustees to reconsider the order or resolution.(2)The Executive Officer shall forthwith submit a report of the action taken by him under sub-section (1) to the Commissioner, Deputy Commissioner or Assistant Commissioner, as the case may be.(3)(a)Where the order or resolution is placed for reconsideration under sub-section (1), the trustee or the Board of Trustees shall reconsider the order or resolution having due regard to the objections contained in the note and pass such further order or resolution as he or it may deem fit. A copy of every such further order or resolution shall be sent forthwith to the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, who may pass such order as he deems fit;(b)Where after the expiry of sixty days from the date on which the order or resolution was placed for reconsideration under sub-section (1) the trustee or Board of Trustees fails to pass further order or resolution as required under clause (a), the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, may pass such order as he deems fit;(c)Every order passed by the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, under clause (a) or clause (b) shall be final and binding on the trustee or Board of Trustees and the Executive Officer.
